Section 10C in Uttarakhand Panchayati Raj Act, 2016
10C. [ Election of Up-pradhan and his term. [Inserted by Uttarakhand Act No. 10 of 2019.]
(1)The Up-pradhan, shall be elected by the members of the Gram panchayat from amongst themselves in such manner as may be prescribed:Provided that if a Gram panchayat fails to so elect the Up-pradhan within the time fixed by or under the rules in that behalf, the Prescribed Authority may nominate as Up-pradhan any member; of the Gram Panchayat, and the person so nominated shall be deemed to have been duly elected.(2)The term of office of the Up-pradhan shall commence from the date of his election or nomination, as the case may be, and unless otherwise determined under the provisions of the Act, shall expire with the term of the Gram Panchayat.(3)The Provision of Section 18 shall Mutatis Mutandis apply to the removal of Up-pradhan as they apply to the removal of Pradhan.]
